Vijay Kumar vs HRTC & Another

Anoop Chitkara, J

The petitioner, who is working as Piece Meal Worker with the respondent-Corporation, has come up before this Court seeking a direction to the

respondents to convert his services on contract basis. In this regard the petitioner has already made representation, which is still pending before the

authorities concerned.

Notice. Mr. Vikas Rajput, Advocate appears and accepts service of notice on behalf of the respondents.

In view of the nature of the order, this Court proposes to pass, no response is required from the respondents. 4. Consequently, the petition is

disposed of with a direction to the respondents/authorities to decide the representation of the petitioner, in accordance with law, within one month.

While deciding the petitioner’s representation, the respondents/authorities shall also take into consideration the judgment delivered by the learned

Single Judge of this Court in CWPOA No.1517 of 2019, titled Prem Singh versus Himachal Road Transport Corporation & Another, on 18.12.2019.

Liberty is reserved to the petitioner to approach this Court again, in case he still feels aggrieved and dissatisfied with the outcome of the

representation. Pending application(s), if any, are closed.